ISHA SIDHIK THAIM Vs. DOHA BANK

JUDGEMENT

(1.) By way of the present petition under Article 227 of the Constitution of India, the petitioner herein - original defendant No.1 has challenged an order dtd. 20/5/2022 passed below Exh.13 application in Commercial Execution Petition No.1 of 2021 by the learned Commercial Court (8 th Additional District Judge), Kachchh, at Bhuj (hereinafter referred to as "learned trial Court") by which an objection raised by the petitioner herein - original defendant No.1 has been dismissed.

(2.) Since the respondent herein had appeared through caveat, after hearing both the parties, an oral order was passed by the coordinate Bench on 4/10/2022.

(3.) We have heard learned Senior Advocate Mr. Devang Nanavaty with learned advocate Mr. Aditya Parikh appearing for the petitioner and learned advocate Mr. Kesar Kharawala with learned advocate Mr. V.S. Pandya appearing for the respondent No.1.